PRATAP SINGH Vs. GULAB SINGH

JUDGEMENT

(1.) Heard the parties.

(2.) Legal Representatives of late Laxman Singh and some others are appellants herein in this second appeal. Laxman Singh had brought Civil Original Suit No.21/2015 before the learned Civil Judge, Udaipur claiming decree of declaration that sale deed executed by Divyaraj Singh and others on 26/6/2014; sale deed executed by Smt. Brij Kanwar dtd. 26/6/2014; sale deed executed by Smt. Sunita Kanwar dtd. 26/6/2014 and sale deed executed by Gulab Singh on the same date are forged, fabricated, ineffective and void. Other ancillary reliefs were also sought for.

(3.) Defendants filed an application under Order VII Rule 11 C.P.C. that a suit for declaration or permanent injunction in respect of agricultural land would be maintainable before the Revenue Court under the Rajasthan Tenancy Act, 1955 in view of the specific provision under Sec. 207 read with Schedule III of the said Act.